NORATMAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as the learned Public Prosecutor and perused the material on record. Contention of the petitioner is that offence is related to Section 138 of the Negotiable Instruments Act, 1881. Present petitioner could not appear before the court below on 13/12/2013 as his Angiography has been done on 2/12/2013 and he was under treatment. Now, he will regularly appear before the court below and hence one more opportunity may be allowed to him.

(2.) Per contra, the contention of the learned Public Prosecutor is that earlier on three occasions, the present petitioner has misused the liberty of bail. Hence, he should not be released on bail.

(3.) Looking to the fact of illness of the petitioner, one more opportunity is awarded to him.